RAKESH & ANR. S/O. MR. SATBIR SINGH R/O. VILLAGE POST OFFICE KASNI JHAJJAR HARYANA Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED THROUGH CLAIMS MANAGER OFFICE AT PLOT NO. 60, OKHLA INDUSTRIAL AREA, PHASE III NEW DELHI

JUDGEMENT

(1.) The present revision petition no. 157 of 2017 has been filed against the order dated 17.10.2016 of the Haryana State Consume Disputes Redressal Commission, Panchkula ('the State Commission') in Appeal no. 219 of 2016.

(2.) The facts of the case as per the petitioner/complainant are that the petitioner had filed a complaint under section 12 of the Consumer Protection Act, 1986 with the allegations that he owned a truck bearing registration no. HR 63B 3998. It was insured with the respondent/opposite party/insurance company, vide insurance policy for the period 24.04.2012 to 23.04.2013. The insured declared value (IDV) of the truck was Rs.16,60,000.00. The petitioner had employed Ashok Kumar complainant as the driver. On the intervening night of 17/18.05.2012, the said truck was parked near the house of the petitioner no.1 when it was stolen. Ashok Kumar not finding the truck informed the policy control room on telephone no.100. The driver also informed the insurance company. It was submitted that since the driver was illiterate, he after consulting some members of the locality got First Information Report (FIR) registered showing himself to be the owner. The claim being repudiated, the petitioner filed the instant complaint.

(3.) It is, therefore, prayed that the respondent may kindly be directed to pay the insurance amount of Rs.16,60,000.00 to the petitioner with interest of 12% per annum and Rs.50,000.00 also be awarded to the petitioner for all humiliation and harassment, he suffered from the hands of the respondent.